STATE Vs. V.R. MURALI

Referred Judgements :-

T. SUBRAMANIAN V. STATE OF TAMIL NADU [REFERRED TO]
M. RAJENDRAN V. STATE REP. BY THE DEPUTY SUPERINTENDENT OF POLICE [REFERRED TO]
M.R. PURUSHOTHAM V. STATE OF KARNATAKA [REFERRED TO]
T.M. SHANMUGHAVELU V. STATE REP. BY INSPECTOR OF POLICE,V AND AC) [REFERRED TO]
DARSHAN LAL VS. DELHI ADMINISTRATION [REFERRED TO]
BHAGWAN SINGH VS. STATE OF HARYANA [REFERRED TO]
RABINDRA KUMAR DEY VS. STATE OF ORISSA [REFERRED TO]
SOM PARKASH VS. STATE OF PUNJAB [REFERRED TO]
M K HARSHAN VS. STATE OF KERALA [REFERRED TO]
GURA SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
M.S. NARAYANA MENON V. STATE OF KERALA [REFERRED TO]
V VENKATA SUBBARAO VS. STATE [REFERRED TO]
C M GIRISH BABU VS. CBI COCHIN [REFERRED TO]
STATE OF MAHARASHTRA VS. DNYANESHWAR LAXMAN RAO WANKHEDE [REFERRED TO]
BANARSI DASS VS. STATE OF HARYANA [REFERRED TO]
STATE OF KERALA VS. C P RAO [REFERRED TO]
GURCHARAN SINGH VS. STATE OF HARYANA [REFERRED TO]
B. JAYARAJ VS. STATE OF A.P. [REFERRED TO]
SATVIR SINGH VS. STATE OF DELHI [REFERRED TO]